Isher Dass vs U.T. Of J&K And Ors
2026 Latest Caselaw 447 J&K

Jammu & Kashmir High Court

Isher Dass vs U.T. Of J&K And Ors on 6 February, 2026

                                                                          Sr. No. 158
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
Case: WP(C) No. 201/2026
     CAV No. 2640/2025

Isher Dass                                             ..... Petitioner(s)/Appellant(s)


                      Through :- Mr. M Nadeem Bhat, Advocate

                 Vs

U.T. of J&K and Ors.                                               .....Respondent(s)


                      Through :- Ms. Priyanka Bhat, Advocate vice
                                 Mrs. Monika Kohli, Sr. AAG for R- 1 to 4
                                 Mr. Sandeep Singh, Advocate for R-5
         CORAM:
         HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                     ORDER

06.02.2026

With the appearance of Mr. Sandeep Singh, Advocate for the caveators,

the caveat stands discharged.

WP(C) No. 201/2026

01. Heard learned counsel for the petitioner at length and perused the record.

Also, heard learned counsel for the caveators.

02. Issue notice, which is waived by Ms. Priyanka Bhat, Advocate

appearing vice Mrs. Monika Kohli, learned Sr. AAG on behalf of respondent

Nos. 1 to 4 and Mr. Sandeep Singh, Advocate for respondent No. 5. They seek

and are granted three weeks' time to file response.

03. Registry is directed to summon the scanned record from the Court of

Divisional Commissioner, Jammu, in file No. RD0050000011372 titled 'Sham

Lal and Ors. Vs. Isher Dass' and from the Court of Financial Commissioner

(Revenue), J&K, in file No. 1361/FC-AP titled 'Sham Lal and Ors. Vs. Isher

Dass.'

04. List on 11.03.2026.

05. In the meantime, subject to objections from other side and till next date

of hearing before the Bench, the impugned order dated 27.10.2025 passed by

the Financial Commissioner shall remain stayed to the extent of remanding the

matter to Deputy Commissioner, Ramban, with regard to the implementation

of Mutation No. 500 dated 07.10.1970.

06. Alteration/Modification/Vacation on Motion.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 06.02.2026 Mihul